Veeda Slimming Beauty And Spa vs. The State Of Telangana
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The petitioner, Veeda Slimming Beauty and Spa, represented by its proprietor, filed a writ petition challenging a notification issued by the Commissioner of Police, Hyderabad City. The petitioner operates a spa and beauty salon and holds valid registrations. The respondents (police authorities) allegedly visited the spa and questioned the petitioner's right to operate without a court order, referencing a previous High Court decision in WP.No.16281 of 2010 and batch. The petitioner contended they were already complying with the directions in that order, which permitted massage centers to operate under specific conditions. The Assistant Government Pleader for Home stated that the petitioner was operating without municipal and GST permissions and that the respondents would adhere to the court's previous directions.
Held
The High Court disposed of the writ petition by directing the petitioner to strictly follow the directions issued in the earlier order dated 28.09.2021 in WP.No.16281 of 2010 and batch. The Court clarified that this order does not prevent the respondents from ensuring the petitioner's compliance with the previous directions. If any deviation is observed, the police are authorized to take appropriate steps strictly in accordance with law. The Court also noted that if any complaint is made against the petitioner, the petitioner shall cooperate with the inquiry. Furthermore, the Court advised the petitioner to obtain necessary permissions from the Municipal and GST authorities. The Court did not expressly set aside the impugned notification but effectively allowed the petitioner to continue their business subject to compliance with the existing court order and obtaining necessary statutory permissions.
Key Issues
1. Whether the action of the 2nd respondent (Commissioner of Police, Hyderabad City) in issuing the impugned notification dated 30.06.2010 is illegal, arbitrary, discriminatory, and violative of Article 19(1)(g) of the Constitution of India and the provisions of the Hyderabad City Police Act, 1348 Fasli? Petitioner's arguments: The petitioner argued that the impugned notification was illegal and arbitrary. They asserted that they were already operating their business in compliance with the directions issued by this Court in WP.No.16281 of 2010 and batch, dated 28.09.2021. The petitioner claimed that despite their compliance, the police were insisting on a specific court order to continue their business. Respondents' arguments: The respondents, through the Assistant Government Pleader, submitted that the petitioner was operating without obtaining necessary permissions from municipal authorities and GST authorities. However, they also stated that they were not interfering with the petitioner's business activities and would follow the directions previously issued by the Court in WP.No.16281 of 2010 and batch.
Sections Cited
Article 19(1)(g), Hyderabad City Police Act, 1348 Fasli
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Cause title — parties, addresses and appearances
The Court made the following: ORDER
IN THE HIGH COURT FOR THE STATE OF TELANGANA AT I{YDERABAI) THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL vrRIT PETITION No. 12839 of 2026 Datez 23.o,4.2o26 Between: Veeda Slimming Beauty and Spa And ..Petitioner The State of Telangana, rep. by its Principal Secretary, Home Department, Secretariat, Hyderabad and others . Respondents ORDER This Writ Petition is hled seeking the following reliet- "...to issue an appropiate writ, order or dtrection more preferablg one ln the nature of Wit of Mandamus, declaing the action of the 2nd respondent in issuing the impugned notification No.(L&O)/ Ma/ 3140/201O, dated 30/06/2010 passed bg the 2nd respondent o.s ilLegol, arbitrary, discriminatory, uiolatiue of Article H, 19(1) (g) of the Constitution of India, controry to ttrc prouisions of the Hgderabad Citg Police Act, 1348 Fa.sli ond consequentLg set-aside the same ogainst the petitioner, in the interest of justice...'
Heard Sri Sandeep Rangu, learned counsel appearing for the petitioner and Sri M.Srinivas, learned Assistant Government Pleader for Home appearing for the respondents and with their consent, this writ petition is being taken up for disposal at the admission stage. J. Learned counsel appearing for the petitioner would in the business of submit that the petitioner IS engaged
I ., providing solutions for all beauty and wellness needs such as saloon and spa. The petitioner is holding valid registration certi{icates for running his business in Hyderabad and Ranga Reddy. It is further submitted that the respondents visited the SPA Centre and asked the petitioner whether he has an order from this Court to run the business as this Court had decided similar issues in the order, dated 28.09.2021 in W.P.NI.L6281 of 201O and batch, wherein this Court issued the following directions:- "In view of the submissions of learned counsel for both sides, these Writ Petitions are disposed of in terms of order dated O4.O2.2O21 in LA.No. I of 2O2O in W.P.No.2441O of 2O2O, permitting the petitioners to run the massage centres, subject to maintaining a record in the register to be maintained by the massage centres containing the dates of visits of the customers, their names and verihable addresses together with the phone numbers, so as to enable the police to contact them on the aspect oI the request to the owner/ manager/ operator of the massage centres to provide for the help from the opposite sex. Further, it shatl be open to any police ofhcer not below the rank of a Sub-Inspector of Police attached to any police station to verify once in a while such records maintained by the massage centres and he shall also be at liberty to verify as to whether the particular customer has solicited any such special service from the massage centre or not. tt is also open to the police to take appropriate action depending upon the result of any such verification and also considering the fact that whether the cross massage service provided to the customers is in professional manner or not. Police are also entitled to investigate into crimes, if any, reported against the petitioners. Petitioners are also directed not to keep the main door of the premises closed, during the working hours. Subject 1;
3 to these conditions, the petitioners may be permitted to carry on the business, duly taking all necessary and proper precautions to ensure that no incident of immoral activity is carried on under the guise of providing whole body massage. Miscellaneous petitions pending in all the Writ petitions, if any, shall stand closed. There shall be no order as to costs" It is stated that the petitioner is already implementing the directions of this Court and there is no deviation from the same in whatsoever manner, yet the respondents are insisting to secure an order irom this Court to continue the business. Questioning the same, the present Writ petition is hled.
Learned Assistant Government Pleader for Home has submitted that without obtaining any permission from the municipal authorities as well as GST as required under law, the petitioner is operating his business activities. He further submitted that the respondents are not interfering with the business activities of the petitioner and the respondents would follow the directions issued by this Court in the order, dated 2a.Og.2[2lin W.P.No. 16281 o'tf 2OIOand batch.
In view of the said submissions, this Writ Petition is disposed of, directing the petitioner to follow the directions issued by this Court in the order dated 28.O9 .2021 in W.P.No. 16281 of 2O10 and balch. However, this order does not preclude the respondents to ensure that the petitioner is following the directions issued of this Court in W.P.No.1628 1 of ! I
4 201O and batch, and if any deviation is observed, the respondents police may take appropriate steps strictly in accordance with law, and if any complaint is made against the petitioner, the petitioner shall cooperate with the enquiry with the respondents police. Needless to mention, it is open to the petitioner to obtain permission from the authorities i.e., Municipal and GST and to comply with the order passed by this Court dated 28.09.2O2I in W.P.No.16281 of 2010 and batch. As a sequel, the miscellaneous petitions pending, if any, shali stand closed. No costs //// MOHD. ISMAIL DEPUTY REGISTRAR SECTION OFFICER ,/4.(7 To,
The Principal Secretary Home Department, T.S. Secretariat, Telangana State, Hyderabad, Telangana State.
The Commissioner of Police, Hyderabad City, Hyderabad, Telangana State.
The Commissioner of Police, Cyberabad Commissionerate, Gachibowli, Hyderabad, Telangana State.
The Station House Officer, KpHB police Station, KPHB, Hyderabad, Telangana State.
One CC to SRI SANDEEP RANGU, Advocate. tOpUCI
Two CCs to GP FOR HOME High Court for the State of Telangana, at Hyderabad [OUTI
Two CD Copies. (Along with a copy of the Order, dated 28.09.2021 inWp No.16281 ot 2010 and batch) BSK Yk- I i ii I I flt l1
HIGH COURT DATED: 2310412026 ORDER WP.No.12839 of 2026 DISPOSING OF THE WRIT PETITION WITHOUT COSTS pt6.I lt '; -.ar. , it1 \ ..i'i.,' .J:: 30 -I. itu. it.'i:;.:;,* I APH 2026 : -i:, .i.i' !_\ ) .t) ,/ ;r$iai^::9)/ \o xe I I
15413 TTIE HONOURABLE SRI JUSTICE K.LAXSHMAN WRIT PETITION Nos.16281 and I 6419 of 2OlO 797 1231 1876 and 2272 of 2Ol4 3O317 of 2()15 15435 29229 2923t 3()a48 33121 384()9 40738 40787 and, 44939 of2016 646.658. 2955.3407. 11()51. 20,0,69.259()r. 24920. 4tot2. 4132A,41355 and 4 L422 of 2ot?; 3442. 17249. 26367.26a22. 3447a. 35307. 3a617. 39397. 399t7,39937 440,44.440,67 45592 and 4565I of2o18; 2627 4399 3491 4447 18861 19352 2oo36 21909 ,21930.2 27oo'23794,24674. 264LO,29107 and. 29L2L of 2Ol9 21924 347 7oa 21297 2233A 225a4 22629 24oao LaaT 1906 3589 472a 537a 2o,oa9 20443 24357 240.8I 24o,a5 24334 ,244rO.24 657, 24659,24660, 24662 andl 24673 of 2020: 24a2 3361 4473 4488 6595 6614 805() 13010 LL225 11350, 14562. 16431,20734,2275t,22761. 2276a,22a15, 23031 2336L and,23822 of 2o2L COMMON ORDER: Since the issue involved in all these Writ petitions is one and the same, they are being disposed of by this common order.
It is submitted by the learned counsel for the petitioners in all the Writ Petitions and learned Government Pleader for Home that the entire batch of these Writ Petitions carr be disposed of in terms of interim order dated 04.O2.2O21 in I.A.No.1 of 2O2O in W.P.No.2441O of 2020. a 2 In view of the sr.rbmissions of iearned corlnsel for both sides, these Writ Petitions are disposed of in terms of order dated 04.02.2021 in I.A.No. I of 2O2O in W.P.No.244 1O of 2O2O, permitting the petitioners to run the massage centres, subject to maintaining a record in the register to be maintained by the massage centres containing the dates of visits of the customers, their names ernd verifiable addresses together with the phone numbers, so as to enable the police to contact them on the aspect of the request to the owner/manager/operator of the massage centres to provide for the help from the opposite sex Further, it shall be open to any police officer not below the rank of a Sub-Inspector of Police attached to any police station to verify once in a while such records maintained by the massage centres and he shall also be at liberty to verify as to whether the particular customer has solicited any such special service from the massage centre or not. It is also open to the police to take appropriate action depending upon the result of any such verification ald also considering the fact that whether the cross massage service provided to the customers is in professional marlner or not. j i I i
3 Police are also entitled to investigate into crimes, if any, reported against the petitioners. petitioners are also directed not to keep the main door of the premises closed, during the working hours. Subject to these conditions, the petitioners may be permitted to carry on the business, duly taking a-11 necessar5r and proper precautions to ensure that no incident of immoral activity is carried on under the guise of pro,riding whole body massage. Miscellaneous petitions pending in all the Writ Petitions, if ally, shall stald closed. There sha,ll be no order as to costs. K. LAKSHMAN, J Date:28.O9.2021 TJMR
Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.